K.V. ASSOCIATES Vs. C.A.AMINABI

JUDGEMENT

(1.) The appellants in RCA No.64/2016 on the file of the Rent Control Appellate Authority, Kozhikode are the revision petitioners in this revision petition. The respondent in the appeal is the respondent herein.

(2.) The respondent had filed RCP 23/2014 seeking fixation of fair rent for the tenanted premises that was leased to the appellants.

(3.) It was the case of the respondent before the Rent Control Court, that her predecessor in interest had leased out the building to the revision petitioners by a lease agreement dated 6.8.1992. The monthly rent was then fixed at Rs.700/- In the year 1998, the respondent purchased the premises and attorned to the tenancy. After periodical enhancements in the rent, the rent on the date of the rent control petition was Rs.931.70. According to her, the petition scheduled premises are in the heart of the Calicut city where many important retail and wholesale commercial business are being conducted. The commercial importance of the area has increased many fold. Therefore, she sought for fixation of fair rent at the rate of Rs.24,750/- per month with future enhancement at the rate of 10% per annum.